Section 6(3) in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Rules, 1959
(3)If the application for renewal is not made within the time specified in sub-rule (1) [* * *] [Omitted by G. O. Ms. No. 1167, dated 5th March, 1960.], the licence may be renewed only on payment of a fee of twenty-five per cent, in excess of the fee for the renewal of the licence.
